Section 66A in The Rajasthan Urban Improvement Act, 1959
66A. [ Power of the Trust to borrow. [Section 66-A, Inserted by Rajasthan Act 11 of 2004, dated 10-8-2004.]
- The Trust may, with the previous approval of the State Government, borrow any money for carrying out the purposes of this Act or for servicing any loan obtained by it. at such rates and on such conditions as the State Government may determine at the time money is borrowed.]
